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Bombay HC Seeks Centre's Reply on Public Declaration & CAG Audit of PM CARES Fund - (15 May 2020)

CIVIL

Bombay High Court has directed the Union of India to file a reply to a Petition filed by a lawyer seeking an audit by the Comptroller & Auditor General of India and public declaration of funds received by the Prime Minister's Citizens Assistance and Relief in Emergency Situations Fund (PM CARES Fund).

Tags : BOMBAY HIGH COURT   AUDIT OF PM CARES FUND  

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